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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Goa - Subsection

Section 48(2) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

(2)Where the usufruct is in respect of a share of the estate, the usufructuary is bound to contribute only in proportion to his share for the satisfaction of the legacy for maintenance or lifetime pension annuity or monthly allowance.